Jharkhand High Court
Abuzar Gaffari @ Abbuzar Gaffari vs The State Of Jharkhand ..... Opposite ... on 8 March, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 405 of 2018
Abuzar Gaffari @ Abbuzar Gaffari ..... Petitioner
-V e r s u s-
The State of Jharkhand ..... Opposite Party
.....
CORAM: HON'BLE MR. JUSTICE ANANDA SEN .....
For the Petitioner : Mr.Md. Abdul Wahab, Advocate
For the State : A.P.P
.....
3/8.03.2018 Heard learned counsel appearing for the petitioner and the
learned counsel for the State, who opposes the prayer for bail.
The petitioner is an accused for allegedly committing offence punishable under Sections 323, 376 of the Indian Penal Code, Section 67, 67(A) of the I.T. Act.
Learned counsel for the petitioner produces the photocopy of the certified copy of the statement recorded by the victim girl under Section 164 of the Cr. P.C. After going through the statement under Section 164, I am not inclined to grant privilege of bail to the petitioner at this stage. Accordingly, the prayer for bail of the petitioner, namely, Abuzar Gaffari @ Abbuzar Gaffari, in connection with Ranchi Sadar Mahila, P.S. Case No. 27 of 2017, corresponding to G.R.No. 4592 of 2017 (S.T. No. 569 of 2017), is hereby rejected.
The petitioner is at liberty to renew his prayer for bail after examination of the victim during trial which is expected to be recorded without any delay.
This application stands dismissed.
(Ananda Sen, J.) Amar/cp3